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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(6) in Kerala Building Tax Act, 1975

(6)In disposing of an appeal, the appellate authority may, subject to the provisions of section 12,-a. in the case of an order of assessment,-
(i)confirm, reduce, enhance or annul the assessment;
(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed; or
b. in the case of any other order, confirm, cancel or vary such order.